61B. Penalty for consumption of liquor in public places.
- Whoever, in contravention of this Act or the rules, notification or order made thereunder.(a)consumes liquor in a public place;(b)consumes liquor in a public place and creates nuisance;(c)permits drunkenness or allows assembly of unsocial elements on the licensed premises of liquor establishments; shall be punishable:-(i)in case of an offence falling under clause (a), with fine which may extend to five thousand rupees;(ii)in case of an offence falling under clause (b), with imprisonment for a term which may extend to three months and with fine which may extend to ten thousand rupees: and(iii)in case of an offence falling under clause (c), with imprisonment for a term which may extend to six months and with fine which may extend to fifty thousand rupees.]
